The Pension Fund Regulatory and Development Authority Act, 2013

57 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Establishment and incorporation of Authority.
Section 4 — Composition of Authority.
Section 5 — Term of office and conditions of service of Chairperson and members of Authority.
Section 6 — Removal of members from office.
Section 7 — Restriction on future employment of members.
Section 8 — Administrative powers of Chairperson.
Section 9 — Meetings of Authority.
Section 10 — Vacancies, etc., not to invalidate proceedings of Authority.
Section 11 — Officers and employees of Authority.
Section 12 — Extent and application.
Section 13 — Transfer of assets, liabilities, etc., of Interim Pension Fund Regulatory and Development Authority.
Section 14 — Duties, powers and functions of Authority.
Section 15 — Power to issue directions.
Section 16 — Power of investigation.
Section 17 — Search and seizure.
Section 18 — Power of Authority to ensure compliance.
Section 19 — Management by Administrator.
Section 20 — National Pension System.
Section 21 — Central Recordkeeping Agency.
Section 22 — Point of presence.
Section 23 — Pension funds.
Section 24 — Certain restrictions on foreign companies or individual or association of persons.
Section 25 — Prohibition of investment of funds of subscribers outside India.
Section 26 — Eligibility norms of the central recordkeeping agency, etc.
Section 27 — Registration of central recordkeeping agency, pension fund, point of presence, etc.
Section 28 — Penalty for failure by an intermediary or any other person to comply with provisions of this Act, rules, regulations and directions.
Section 29 — Crediting sums realised by way of penalties to Subscriber Education and Protection Fund.
Section 30 — Power to adjudicate.
Section 31 — Attachment of assets and supersession of management of intermediary.
Section 32 — Offences.
Section 33 — Power to grant immunity.
Section 34 — Exemption from tax on wealth, income, profits and gains.
Section 35 — Cognizance of offences by court.
Section 36 — Appeal to Securities Appellate Tribunal.
Section 37 — Civil Court not to have jurisdiction.
Section 38 — Appeal to Supreme Court.
Section 39 — Grants by Central Government.
Section 40 — Constitution of Pension Regulatory and Development Fund.
Section 41 — Constitution of Subscriber Education and Protection Fund.
Section 42 — Accounts and audit.
Section 43 — Power of Central Government to issue directions.
Section 44 — Power of Central Government to supersede Authority.
Section 45 — Establishment of Pension Advisory Committee.
Section 46 — Furnishing of returns, etc., to Central Government.
Section 47 — Members, officers and employees of Authority to be public servants.
Section 48 — Protection of action taken in good faith.
Section 49 — Delegation of powers.
Section 50 — Offences by companies.
Section 50A — Powers of Authority not to apply to International Financial Services Centre.
Section 51 — Power to make rules.
Section 52 — Power to make regulations.
Section 53 — Rules and regulations to be laid before Parliament.
Section 54 — Power to remove difficulties.
Section 55 — Application of other laws not barred.
Section 56 — Savings.

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